CH VENKATA RAMANA Vs. UNION OF INDIA

JUDGEMENT

(1.) This Civil Miscellaneous Appeal, under Section 23 of the Railway Claims Tribunal Act, 1987, is directed against the order, dated 07.01.2011, in O.A.A.No.255 of 2006, on the file of the Railway Claims Tribunal, Secunderabad Bench at Secunderabad (for short, the Tribunal).

(2.) The appellants in the C.M.A. are the applicants, and respondent in the C.M.A. is the respondent, before the Tribunal. For better appreciation of facts, the parties hereinafter are referred to, as they are arrayed before the Tribunal.

(3.) The applicants filed the above OAA, claiming compensation of Rs.4,00,000/- for the death of Ch.Nagalakshmi (hereinafter referred to as the deceased) in an untoward incident of accidental fall from the train and died while undergoing treatment on 28.05.2006.